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Citedby 54 docs - [View All]
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Iron Master (India) Pvt. Ltd. vs Union Of India (Uoi) And Ors. on 23 July, 1999

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[Complete Act]
Central Government Act
Section 87 in The Customs Act, 1962
87. Imported stores may be consumed on board a foreign- going vessel or aircraft. Any imported stores on board a vessel or aircraft (other than stores to which section 90 applies) may, without payment of duty, be consumed thereon as stores during the period such vessel or aircraft is a foreign- going vessel or aircraft.